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Indusind Media & Communications Ltd vs Double Tick Media Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 27 April 2022 · Citation: (2022) 04 TDSAT CK 0073

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 228 Of 2019
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Judgment

6 paragraphs · 160 words

Draft Issues have been filed on behalf of the parties which are available on record of the case. Heard the Learned Counsels appearing on behalf of the parties and perused the record of the case. In the light of the material available on record of the case, the following Issues are settled:

ISSUES

1.

Whether the Petitioner is entitled to a decree for an outstanding amount of Rs.59,19,354.84 along with interest on the said amount as claimed in the present petition ?

2.

Whether the Petitioner has rendered its services to the Respondents in view of its e-mails dated 27.11.2018 and 21.08.2019 or as defaulted in supply of signals ?

3.

To what other relief / reliefs the Petitioner is entitled to ?

Six weeks time is prayed and allowed to the Petitioner for filing their Evidence Affidavits. The Respondents may file their Evidence Affidavits within six weeks thereafter. Let the matter be listed on 19th July, 2022 for directions.